Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 28 August, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, Z.K.Saiyed
C/CA/12240/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 12240 of
2013
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In
SPECIAL CIVIL APPLICATION NO. 5799 of 2011
With
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In
SPECIAL CIVIL APPLICATION NO. 5799 of 2011
==============================================================
KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Applicant
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent
==============================================================
Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant
MR HS MUNSHAW, ADVOCATE for the Respondent No. 1
RULE SERVED BY DS for the Respondent No. 1
==============================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 28/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Munshaw, learned advocate for the respondent submits that let there be a last opportunity to file reply in Civil Application. At his request, matter is kept on 04.09.2014. As the party-in-person is present and he is aware of the next date, now no intimation would be required to intimate him about the next date.
(S.R.BRAHMBHATT, J.) (Z.K.SAIYED, J.) Pankaj Page 1 of 1